Section 28 in Management and Preservation of Properties of Religious Institutions Rules
28. Variation of terms of contracts.
- The terms of any contract shall not be added to or varied without the previous consent of the person competent to enter into the contract and of the appropriate authority in cases where the decision of the trustee or the Board of Trustees, as the case may be, in respect of tenders is subject to confirmation of such authority.Every addition to, or variation of, the written contract shall be authenticated by the signature of the parties thereto.
